139. Procedure in case of disagreement or dispute.
(1)If in any two or more adjoining villages, one or more Panchayats are established under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Village Panchayats and Local Boards Act, 1959, and such Panchayat or Panchayats do not agree to fix the boundaries of their respective villages in the manner prescribed in section 138, or if there be any pending dispute regarding the boundary, the officer determining the boundary shall make a survey and plan of the ground in dispute, showing the land claimed by the contending parties and all particulars relating thereto and shall, after a formal inquiry into the claims of the said parties decide the boundary of the respective villages.(2)If the officer deciding the boundary is the [Joint Director of Land Records] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], his decision, and in any other case, subject to an appeal to the [Joint Director of Land Records] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.], the decision of the officer deciding the boundary under sub-section (1) shall be final.
